The Gauhati University (Amendment) Act, 1965

The 20th January 1966
No.LJL.27/65/ 9,—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor, is hereby published for general 
information.
ASSAM ACT IV OF 1966
(Received the assent of the Governor on the 20th January, 1966)  
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 1965 
[Published in the Assam Gazette Extraordinary, dated the 20th January, 1966] 
dn
Act
further c o  amend the Gauhati University Act, 1947.
Pr-nnble W a w g s  it is expedient further to amend the t o m  Act
Gauhati University Act, 1947, hereinafter called the 1947  o t 
principal Act, in "the manner hereinafter appearing ;

It is hereby enacted in the Sixteenth Year of the 
Republic of India as follow^ :—
Short title 1.(1) This Act may be called the Gauhati Univer-
mencemw’ t. s i t Y (Amendment) Act, 1965.
(2) It shall come into force at once.
Amendment 
of Section 
2 of Assam 
Act XVI of 
1947.
2. In section2 of the principal Act, —
(1) for clause (k), the following shall lee
substituted, namely :—
“ (k) ‘Teacher’  means a Professor, a Reader or 
a Lecturer of the University or a college 
whether constituent or affiliated, or any 
other person imparting instructions or guid­
ing research aijd designated as teacher by 
the University and includes a person recog­
nised as a teacher by the University
(2) Clause (1) shall be deleted and the existing 
clauses (m) and (mm) shall be renumbered as clauses 
(1) and (m) respectively.
lubstitutioa 3. For section 7 of the principal Act, the following 
7 of A»°°m substituted, namely :—
Act XVI of
1947.
“Authorities 7. The following shall be the Autherltits and 
and Officers Officers of the University :— •of the Uni­
versity.
(i) the Chancellor,
(ii) the Pro-Chancellor,
(iii) the Vice-Chancellor,
(iv) the Rector,
(v) the Court,
(vi) the Executive Council,
(vii) the Academic Ceuncil,

*
Amendment z 
of Section s e c t j c 
8 of Assam •
Act XVI of t l (’n s
1947. su b -s
3
(viii) the Faculties,
(ix) the Standing Finance Committee,
(x) the Construction Committee,
(xi) the Selection Committee,
(xii) the Registrar,
(xiii) the Treasurer, and
(xiv) such other Authorities and Officers as may 
be provided for by the Statutes.”
[ • .  In section 8 of the principal Act, after sub- 
n (4) the following shall be inserted as sub-sec- 
(5), (6), (7), (8), (9) and (10) and the existing 
iction (5) shall be renumbered as sub-section (11).
nam ely:—
“ (5) The Chancellor shall have the power to 
cause an inspection to be made by such person or 
persons as he may direct of the University, its build­
ings, laboratories and equipments and of every insti­
tution maintained by the University, and also of the 
examinations, teaching and other work conducted or 
done by the University, and to cause an enquiry to 
be made in like manner in respect of any matter 
connected with the University.
(6) The Chancellor shall, in every such case, give 
notice to the Executive Council of his intention to 
cause an inspection or enquiry to be made, and the 
Executive Council shall be entitled to appoint a 
representative who shall have the right to be present
*  and be heard at such inspection or enquiry.
*
;  7) The Chancellor may address the Vice-Chancel­
lor with reference to the result of such inspection and 
enquiry and the Vice-Chancellor shall communicate to 
the Executive Council the views of the Chancellor with 
such advice as the Chancellor may offer upon the 
action to be taken thereon.
(8) The Executive Council shall communicate 
through the Vice-Chancellor to the Chancellor such 
action, if any, as it is proposed to take or has been 
taken upon the result of such inspection or enquiry.
(9) When the Executive Council does not, within 
a reasonable time, take action to the satisfaction of 
the Chancellor, the Chancellor may, after considering

any explanation furnished or representation made by 
the Executive Council issue such directions as he may 
think fit and the Executive Council shall be bound to 
comply with such directions.
(10) Expenses that may be incurred in connection 
with such inspection or enquiry and certified as such 
by the Chancellor, shall be a charge on the Univer­
sity.”
Insertion 5. After section 8 of the principal Act, the fol-
of Section lowing shall be inserted as section 8A and the existing 
Assam Act secti )n 8A shall be r&iumbered as section 8AA, 
XVI of namely
1947.
“ Pro-Chan- 8A(1) The Minister-in-charge of Education in the 
cellor. State shall be the Pro-Chancellor of the
University.
(2) In the absence of the Chancellor or during 
his inability to act, the Pro-Chancellor 
shall exercise all the powers and perform 
all the duties of the Chancellor.”
Amendment 6. In section 8AA of the principal Act, as so 
Q A A .eC ti°f renumbered, for sub-sections (1) and (2), the fol- 
AssamAct lowing shall be substituted as sub-sections (1), (2), 
X V I of (3) and (4) and the existing sub-section (3) shall be 
1947. renumbered as sub-section (5}, namely:—
“ Vice- (1) The Vice-Chancellor shall be appointed by
Chancellor, the Chancellor on the recommendation of an Advisory
Board constituted by the Chancellor for the purpose 
and consisting of three members of whom one member 
shall be elected by the Court, one member shall be 
elected by the Executive Council, and one member 
shall be nominated by the Chancellor :
Provided that the members so elected or nomina­
ted shall not be from amongst perse ns holding any 
office of profit under the University or under any of its 
constituent er affiliated colleges.
(2) The Advisory Board shall recommend a panel 
of names of three persons to the Chancellor who shall 
after taking into consideration the recommendation of 
the Advisory Board, appoint one to be the Vice- 
Chancellor.
— T-
(3) The Vice-Chancellor shall be a whole time 
officer of the University who shall hold office for a 
period of five years and shall be eligible for re-appoint­
ment.

(4) The emoluments and other terms and condi­
tions of service of the Vice-Chancellor shall be 
determined by the Chancellor :
Provided that the salary of the Vice-Chancellor 
shall not be less than Rs.2,500 per mensem including 
all allowances.”
Insertion of 7 . After section 8B of the principal Act, the 
Section 8BA following shall be inserted as section 8BA, namely :— m  Assam '
Act X V I of
1947.
“ Rector 8BA. (1) The Rector shall be appointed by
the Chancellor on the recommendation of the Vice- 
Chancellor on such emoluments and allowances as may 
be fixed by the Chancellor. He shall hold office for a 
term of five years and shall be eligible for re-appoint­
ment.
(2) The Rector shall exercise such powers and 
perform such duties of the Vice-Chancellor as may, 
from time to time, be delegated to him by the Vice- 
Chancellor.”
Amendment 8. (1) In sub-section (1) of section 9 of the principal 
of Section Act, for the clauses under the heads “Ex-Officio Mem- 
/c^X vFof bers” , “ Life Members” and “ Other Members” the 
1947. following shall be substituted, namely:—
“Ex-officio M em bers
(i) the Chancellor,
(ii) the Pro-Chancellor,
(iii) the Vice-Chancellor,
(iv) the Rector,
(v) the Minister of Education of any other
State or States, if any, to which the 
jurisdiction of the University may extend,
(vi) the Registrar,
(vii) the Treasurer,
(viii) the Secretary to the Government of Assam 
in the Education Department, v
(ix) the Director of Public Instruction, Assam,

6
(x) the Director of Public Instruction of any 
other State or States, to which the jurisdic­
tion of this University may extend,
(xi) the Additional Director of Public Instruc­
tion, Assam,
(xii) the Director of Technical Education,
Assam,
(xiii) the Director of Health Services, Assam,
(xiv) the Director of Agriculture, Assam,
(xv) the Director of Animal Husbandry and
Veterinary, Assam,
(xvi) the former Vice-Chancellors of the Univer­
sity,
(xvii) the Vice-Chancellor of Dibrugarh Univer­
sity and of any University in the State,
(xviii) the Principals of Degree Colleges affiliated 
to the University,
(xix) the Principals of the Constituent Colleges,
(xx) the Heads of Departments and Professors 
of the University,
O ther M em b ers
(xxi) persons not exceeding ten in number, nomi­
nated by the Chancellor from amongst the 
donors, each of whom has contributed a 
sum of rupees five lakhs or more to the 
University,
(xxii) five persons elected by the members of the 
Assam Legislative Assembly from amongst 
themselves,
(xxiii) two members of the Board of Secondary 
Education, Assam, elected by the aforesaid 
Board,
(Xxiv) seven persons of whom at least two shall be 
from the professional Degree Colleges to be 
elected by the teachers, other than the 
j Heads of Departments and Professors of the 
Departments of the University and the 
Principals of the constituent and affiliated 
Degree Colleges from amongst themselves,
* ■
-4 -

(xxv) two Registered Graduates elected by the 
Registered Graduates of the University,
(xxvi) ten persons distinguished in Literature, 
Law, Medicine, Engineering, Technology, 
Industry, Commerce and Public life nomi­
nated by the Chancellor, and
(xxvii) two persons to be nominated by the Chan­
cellor from amongst those whose interests 
are not otherwise represented.”
(2) In sub-section (2) of section 9 cf the Prin­
cipal Act, the words ‘the life members’ occur­
ring in the second line shall be deleted.
Substitution 9. For section 11 of the principal Act, the follow- 
of Section 1 1 jn g shall be substituted, namely:— ■  of Assam Act & ’ 3
XVI of 1947.
duties of a n d  S u b Je c t  t o  ^ , e provisions of this Act, the Court
the Court, shall have the following powers and duties, namely :—
%
(a) to review, from time to time, the broad policies 
and programmes of the University, and to suggest 
measures for the improvement and development of 
such policies, programmes, works and other affairs ;
(b) to consider the annual report, the annual 
account, the audit report and the statement of the 
financial estimates, for the ensuing year, to approve 
the financial estimates, with such comments, if any, 
to express its views on the annual report, the annual 
account and the audit report and to suggest such meas­
ures as it may deem proper on the matters covered 
by them ;
(c) to approve, with or without modifications, 
the Statutes submitted by the Executive Council:
Provided that before making any modification to 
the Statuses submitted by the Executive Council, the 
Executive Council shall be given an opportunity to 
consider the modifications proposed by the Court and 
the Court shall consider the opinion expressed by the 
Executive Council on such modifications.”
of Section
12 of Assam 
Act XVI of 
1947.
10. In sub-section (1) of section 12 of the princi­
pal Act, for the clauses under the Heads “Ex-officio 
Members” and “Other Members” the following shall 
be substituted, namely : ■ —
 
98
“ Ex-officio M em b ers
(i) the Vice-Chancellor,
(ii) the Rector,
(iii) the Director of Public Instruction, Assam,
(iv) the Director of Technical Education, Assam,
O th er M em b ers
(v) two Principals of affiliated Degree Colleges 
to be elected by them,
(vi) two Heads of Departments, other than Deans
of Faculties, of the University who are 
Professors, to be chosen by the Vice- 
Chancellor by rotation according to senio­
rity for a period of three years,
(vii) one Dean of Faculty to be chosen by the
Vice-Chancellor from the Deans of Facul­
ties of the University for a period of three 
years, by rotation according to seniority,
(viii) three members of the Court elected by the 
Court at its Annual General Meeting othef 
than employees of the University or affiliat­
ed Colleges,
(ix) one person other than a Dean of Faculty of 
the University and the Principals of affi­
liated Colleges, elected by Academic Coun­
cil from amongst its members,
(x) two persons of whom at least one shall be 
a woman nominated by the Chancellor, and
(xi) three persons nominated by the Govern­
ment.”
Amendment 11. In section 13 of the principal Act,— •  
of Section
13 of Assam
A«t X V I ® f (I) for clause (a), the following shall be substitut- 
1947, ed, namely :—
“ (a) shall hold, control and administer the pro­
perty and funds of the University and shall appoint a 
Finance Committee to advise it on matters of finance 
consisting of six members of whom the Vice-Chancellor

9
shall be the Chairman, the Treasurer shall be the Secret­
ary and the other four members shall be appointed as 
. follows:—
(i) two members to be elected by the Executive 
Council from amongst its members, and
(ii) two members to be nominated by the Gov­
ernment one from the Finance Department 
and the other from the Education Depart­
ment of this Government ; ”
w
(2) for clause (f), the following shall be substituted, 
nam ely:—
" (f) shall appoint officers (other than the Chan- 
cellor, the Vice-Chancellor and the Rector), 
Teachers, the Librarian, the Proctor, the 
clerical staff and other employees of the 
University and shall define their duties and 
conditions of service and shall provide for 
the filling up of temporary vacancies.”
Insertion of 12. After section 15 of the principal Act, the 
Section 15A  following shall be inserted as section 15A, nam ely:— 
in Assam 
Act X V I of 
1947.
“ Selection 15A.(1) (a) There shall be a Selection Commit-
Csuanaittee. tee for making recommendations to the Executive 
Council for appointment of Professors, Readers, Lec­
turers, Registrar, Treasurer, Librarian and other 
officers of the University as may be provided for by 
the Statutes consisting of the following members:—
(i) the Vice-Chancellor as Chairman of the
Selection Committee,
(ii) two persons, not holding any post of profit
under the University, one nominated by 
—  the Chancellor and the other nominated
by the Executive Council, »
£*, (b) In making recommendations for the
appointment of P rofessors of the Univer­
sity, the Selection Committee shall co-opt 
two persons not holding any post of 
profit under the University and having 
special knowledge of the subject which the 
professor will teach, nominated by the 
Executive Council in consultation with the 
Academic Council,
fc) In making recommendations for the appoint­
ments of Readers or Lecturers and other 
teachers of the University, the Selection 
Committee shall co-opt the Head of

Department concerned of the University, 
and a person having special knowledge of 
the subject concerned and nominated by 
the Executive Council in consultation with 
the Academic Council. If the Head 
of the Department concerned is himself a 
candidate for the post, another person 
having special knowledge in the subject 
shall be nominated by the Executive 
Council in consultation with the Academic 
Council.
(2) If a member of the Selection Committee is 
unable to attend, he may send his opinion in writing 
to the Vice-Chancellor and such opinion shall be taken 
into consideration by the Committee in making its 
recommendations.
Explanation.—For the purpose of this section, the 
co-opted members will be deemed to be members 
of the Selection Committee for the purpose for which 
they are co-opted.
(3) If the Executive Council does not accept any 
of the recommendations of the Selection Committee, 
it shall refer the matter to the Chancellor, stating 
clearly the reasons for not agreeing with the Selection 
Committee, and the decision given by the Chancellor 
thereon shall be final.
(4) The Executive Council shall constitute one 
or more Committees for making recommendations to 
the Executive Council for appointment to other 
administrative posts and may prescribe by Ordinance 
the procedure and methods to be followed in making 
such recommendations/’
Amendment 13. In section 21 of the principal Act, clause (h) 
of Section shall be deleted and the clauses (i), (j) and (k) shall be 
21 of Assam r e n u m bered as clauses (h), (i) and (j) respectively. Act X V I of •
1947.
Amendment 14. In section 22 of the principal Act, the 
of Section fo lio w in g  shall be inserted as sub-section (1), namely :— 
22 of Assam 6
Act X V I of
1947.
“ (1) Subject to the provisions of this Act and 
with the approval of the Court, the Executive 
Council may make Statutes for the purpose of carry­
ing out the provisions of this Act, and in respect of all 
matters which are required to be or may be 
provided for by Statutes.”

1 1
X
Amendment 15, j n  section 24 of the principal Act, sub-section
°o^e Assam4 shall be deleted and the existing sub-section (4) 
Act XVI of shall be renumbered as sub-section (3).
1947.
Transitory 16, Notwithstanding anything contained in this 
provisions. ^ ct - _
(1) the arrangements made by the Chancellor 
for carrying on the duties of Vice-Chancellor 
under the provisions of the principal Act shall continue 
till a Vice-Chancellor is appointed under the provi­
sions of the principal Act as amended by this Act.
(2) Until the constitution of the Court and the 
Executive Council respectively under sections 9 and 12 
of the principal Act as amended by this Act, the Court 
and the Executive Council constituted under the 
provisions of the principal Act and functioning 
immediately before the commencement of this Act 
shall be deemed to be the Court and the Executive 
Council under these sections and shall continue to 
function as such:
Provided that the Government shall appoint 
a date not later than six months from the date 
of commencement of this Act for constitution of the 
Court and the Executive Council under the provisions 
of the principal Act as amended by this Act.
J
Repeal and 17. (1) The Gauhati University (Second Amend- A ssam  
Saving. m e nt) Ordinance, 1965 repealing the Gauhati Univer- Ordinance 
sity (Amendment) Ordinance, 1965 is hereby repealed.
dinance 
(2) Notwithstanding such repeal,, anything 1  of IgB S. 
done or any action taken under the Ordinances as 
repealed shall be deemed to have been done or taken
. under this Act as if this Act had commenced on Nine- Assam O r* 
teenth day of July, 1955 (the date of coming into force dinance I of 
of the Gauhati University (Amendment) Ordinance, 1965. 
1965).
U. TAHBILDAR,
Deputy Secy, to the Govt, of Assam 
Law Department.

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